Abdu Rahiman vs Ponnani Municipality
2024 Latest Caselaw 30028 Ker

Kerala High Court

Abdu Rahiman vs Ponnani Municipality on 22 October, 2024

                                                2024:KER:78529
WP(C) NO. 17518 OF 2017

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            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

         THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON

  TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946

                      WP(C) NO. 17518 OF 2017

PETITIONER:

           ABDU RAHIMAN
           S/O.ABDULLA, AGED 43 YEARS,
           HAJIYARAKATH HOUSE, AZHIYIKKAL,
           POST PONNANI, MALAPPURAM DISTRICT


           BY ADVS.
           SRI.C.M.MOHAMMED IQUABAL
           SMT.A.P.RUFAIJA




RESPONDENTS:

     1     PONNANI MUNICIPALITY
           POST PONNANI, MALAPPURAM DISTRICT,
           PIN-679586,
           REPRESENTED BY ITS SECRETARY

     2     THE SECRETARY
           PONNANI MUNICIPALITY,
           POST PONNANI, MALAPPURAM DISTRICT,
           PIN-679586

     3     FOUSIYA
           W/O.MOHAMMED SIDHIQUE, THERUVATH HOUSE,
           EASWARAMANGALAM, PONNANI P.O.,
           MALAPPURAM DISTRICT, PIN-679586

     4     UVAIS
           S/O.MOOSA, AMADA TAILORING,
                                                       2024:KER:78529
WP(C) NO. 17518 OF 2017

                                   2
           DUNA TOWER, KURIYAMAKKANAKATH,
           CHANDAPPADI, PONNANI P.O.,
           MALAPPURAM DISTRICT, PIN-679586


           BY ADVS.
           SRI.C.V.MANUVILSAN, SC, PONNANI MUNICIPAL COUNCIL
           SRI.JAMSHEED HAFIZ



      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
22.10.2024,    THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                                            2024:KER:78529
WP(C) NO. 17518 OF 2017

                                    3



                              JUDGMENT

It is pointed out by both sides that the prayers in the Writ

Petition have become infructuous in view of the subsequent

development, pursuant to which WP(C) No. 22981 of 2017 is filed before

this Court.

In the light of the above submission, this Writ Petition will

stand dismissed as infructuous.

Sd/-

HARISANKAR V. MENON JUDGE SPV